Section 27(1)(a) in The Maharashtra Rent Control Act, 1999

[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(1)(a) in The Maharashtra Rent Control Act, 1999

(a)the State Government, in respect of the premises requisitioned or continued under requisition and allotted to a Government allottee referred to in sub-clause (a) of clause (2) of section 7; and

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State of Maharashtra - Subsection

Section 27(1)(a) in The Maharashtra Rent Control Act, 1999